PANCHANANA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second bail application of the petitioner under Sec. 439 of the Cr.P.C. in connection with Rambha PS Case No.739 of 2023 corresponding to G.R. Case No. 1952 of 2023 pending in the file of the learned J.M.F.C., Khallikote under Sec. 376(2)(n), 341,342,452,323,500,506 of the IPC.

(2.) BLAPL No. 165 of 2024 filed by the petitioner before this Court earlier had been dismissed by me on 12/1/2024 granting liberty to the petitioner to move for bail afresh after examination of the victim girl and her brother in the trial.

(3.) Ms. Sumitra Patra, learned counsel for the petitioner submits that the victim and her brother have not yet been examined in the trial but as mother of the petitioner Smt. Bhasi Das died on 22/3/2024. Prayer for grant of interim bail for a period of 20 days was made before the learned Additional Sessions Judge, Khallikote to perform the Sudhikriya of his mother, but the same has been rejected on 22/3/2024.